ANIL KUMAR JAISWAL Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Final hearing of this matter has been taken.up through video conferencing.

(2.) The petitioner has filed this writ petition alleging that despite having been lodged FIR against the private respondents on 21.2.2020, FIR has not been registered by the official respondents, therefore, appropriate direction be issued for registration of FIR against the private respondents.

(3.) Mr.B.P.Sharma, learned counsel for the petitioner, would submit that the petitioner and his relatives Rajeshwari Jaiswal, Sunil Jaiswal and Pravesh Jaiswal have sold their land by registered sale deed dated 24.7.2019 to respondents No.3 and 4 and different cheques of ? 7,50,000/. issued by respondent No.3 have been dishonoured on 18.2.2020 and 28.2.2020 respectively (Annexure P.2) on account of insufficient fund in their account and as such, respondents No.3 and 4 with prior intention have cheated the petitioner and their relatives and offences are cognizable, as such, offence under Sections 420, 467 and 471 of the IPC is made out against respondents No.3 and 4 and appropriate direction be issued in this regard.